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3l'f ffi+{, tsaz (arin r7 $il r oa"r) *o #*i q*u.* rr_v.qrrn qr\fltrncril t , ..'
iT4ADIIYA PRADESH ACT
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jnd [Corporrtion oi'l
nqse{:rq[Il F€i6 so ar€f( 1982
:rV-BUSTNESS 
AND BORROWTNO Of ,TI:8, NIOAry
18, Business wirich the Nigam may transaet.
19; . Borrowing power of the Nigam.
' ,r: . Other sources of funds. ,r,;i{,
.
,i CIIAPTER V_EXECUTION OF PROJEdN r
. 21. Execution.of works.
VI_FINANCIAL ESTMATES,' FUNDS
AUDIT
submission of programme of activities and fineneiat estimates.
Funds of the Nigam.
Preparation of balance sheets etc. of, the, Nigam,
Allocation of surplus proflt.
Retyrns. .,
CHAPTER VI_MISCELLANEC}US
28. Power of State Government to give directions.
2tl.' 
. 
Transfer of Government employees to the Nigam.
3t); 'Liquidation of the Nigam. -:
31. Indemnity of Director.
32.,',..Difects in appointment of directors not to,invalidate acts; etc33. Staff,pf the Nigam to be public servants.
AITTD
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' 23.
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Tllnrqir ffi6 ,ro ,982
MADHYA PRADESH ACT
r*
VIKAS NIGAM ANrrrWTY.AM, 1982.
[Eeceived the assen,
fffiJli.i.j;t ";n:n" .,*""","i:=:,; ,-;";1*'"j","0n" , sazj *u*dated the.B0 OctoUer irrjj
_ __-_ vvvuruur on rhe,.J0th,Octobbr IgB2; asdent,
,tS i r ry. ioh 
y a pr a d e s; 
. 
a ;;" I;'iil'ii, o, r,,, 
"o1,,
tr.
. ,uruuer lVAZ,l
An ad b,establish t
to d.eitetn,r^_ :_2orI,oration lor the etecution of Droieots|f,":#":y:I:y,i:*"#i'iJ,'"f oz:#Iffi :f ,;#:ni;*!r^?iy:
thereuith.,';;:I#::;;a;,:;;;;:;,lX,if nl,"ffll!:r,#ff :I?:,_,:i:yniatters coutccteil
""'"',?rll,tli',ifl ,l'"fli,ffi::l:,,:T.ttLegisratureintherhirty-ariro
.i.. '.,,/
CHAPTER I_PRELIMINARY
l' (r) nris Act mav ue cauea th" y:gr;;;;;;.r Rajva pashudhanEvam Kukkut Vikas irligrrn afriJv"_, 1982.
(2) It e*ends to the whole of the gtate of Madhya pradesh. .. :
/ 2. In tlis Act, unless the context otherwise 
"uquire., , 
,
' (i) a banking company as defined in thq banking Begulation Act
(ii) a schedures bank as defined in the Reserve Bank of rnai"
: (iii)_a 
T::."-, 
bank a"' defined .in the Madhya pradestruo_opsrative Soeieties Act, 1960 (No. 1? ,; i;; , 
^ l,oly*,
(b) i'Board" meap5 ,r" 
""* ;il;;;" ;;"* constitutedndersectionli 
r,'(c) "fina:ciirg institution,, means any statutorv ' ,., ..other body corporate 
"riiui.rrJo 1,"ffiH{#:il0[:i: :ith" objects of fJ:e no.n.irg 
"f oeri.utir.".i, India dndwhiqh is notified uy trr" itut. couuirrr*ill*-ojru a.financingi, institution for ,f.,u *"p*J, of this Act;(d) "rand': sha, have the'r;;.-;"';;' ., assigned ,ol *.* :
Short title atd
extCD!.
Definitions.
.'?;-.:I[s-iir,zg
Rajya p"rlruCUr"n EvamKukkut Vikas N,
, (g,,","j..;,, r"1, ;ffi;"::":"':ffil:, #ri;,",,*olo;
, , .l-',1 ,(s) 
"reeiutations" *"rn, ."*;Lr,;;; *"0. o, the Nisam ,.rd""li; :,.,,ii . 'i,.. ,: - ;s€ction 38 i ., .-.,
. ....1.. ,;. .i. ;: . ;SeCf,lOD Ug I.,r'.,.i.,,i,. , a 1...
,=-T"ns_a._period.corjrmencing_tr_om-ths_
, ',, ending on the B0th June every Va*. ,---
=Pq-(\jxqrr, 
tamr6 so qrqan t9B2 24 65
cH-4lqE R,rI=PFTo";
', :. .",1,; .-i ','..:. 'i.4,:', The head offiee of the Nigarn shall be at Bhopal. Hearl ofrce of
.' '-,':', ': ; ' ifieNigam.
,' .'!...,, (l) The authorisec.l capital of the Nigam shail t
;il:"tfi#:-c;;';;:;,;H'* ile state -co,",n*"#j:;: ;:jijil $ifjk: 
or
,, .. i..
:. .. r
.'.(2).In 'respect oJ such ,r-'". may.be provided by the stateGovgrnment as eapital 
"t il'r"'""iooration, the state Gov.ernment shall 
.
heVe-lo*er. to impose such terms orla 
"onditiop. ;,l; *.y O9q* nt. ,,.' .I, .:i.l''::: .'.- ' '.l
..,.,,.cHAPTERIII_MANAGEMENTo;.THENIGAM
:-
6' (1) rne genera| superintend.n."l_direction and management s1 Manasernent.the affairs and busine:i of the Nifi shalr vest ii ilr"-to""d of Directorsw-higlr,may. exercise a[ such pr*1.?ancr do a]r such aets ana things.adm.ay be exercised or do.ne ty tfre Nigam under this Act.
' (2) The Boarcl of Directors, in performing its functions shall act onbusiness'trr*inei'ples, regard u"iig 
- 
i"a to prittic ini";"rt, and sha, bs ,,.: 
. :.suided bv such rrirecrlons oi-[u'"rti'Jri" ;;"fir; #';;;, from time tot I:1 t. sryeir [o it by irr"-StJt" c""ernment. 
.
, t'. : r
| '7''(1) The Boarcl of Directors of te Nigam shall consist of the'cn;r.s,itution of
|fiH1n* j';H[il::,b;;J;;;"&:;-*T';XH,iTffi *'Tii.l";u
Gl-,1t; _t"*".lr"r_tq Government of Madhya pradesh, Animal
1 . I|:|o!- ]na*ment and if there be no Secretary,, then
.. ,,, , 
, 3." Y"1al Secretary of that Department, whu .i_rr,f m
,:l
,, (ii) The : Secretary to Government, Madh5ra pradesh Finance. Department or his nominee not below the rank of Deputy'i,,, ' Seeretary ;
'lGii) 'or.""ror, 
vete.in".y Services, MarJhya pradesh i. ,i, . i
0:l 
Tn" 
Registrar of Co-operative Societies, Madhya pradesh:
ff:f'{L1:Xl;tli fffH, 
as the rvraor'v'-p'iili''*"i'ril:h"ii'dff iliJ,,,'rJ.:ili'
'r ,' :iig,r:*,, ,..," ::;:-. . ' - ' '-: ':-deth i{ajya -
2466,
rqfl q, JU lq,ir( I982
(vi) one Director to be non
represent banks and Jilfi J;rn"r::r" 
Goverlmenr to
rvii) on; 
?:::y ll:" 
speciar knowtedge or p"actical experience.-rn respect of tivestock 
. and poultry ai*r"p-""i. ,i1.*. nominated by the State Eovernment; . .-''--""1; :] 1l
(viii) two eirectors having practical expgrienca io ;6#;ri, "rlivestock and pouitry production ,rO ..r"i",r* ,r, *
.r,--. - 
romir"t"d by the State Government ; , :-- '.'--.--", 
. ., , ,. .
t'.' "?J,"JJT:Ifl:;;"::"::Tcrured caste or schedured rribes
ri*.i8"rl'rri' .o;;r[:]":* 
in reipect ot matter relating.to
Government; . - 
r to be nominated uv trrg S-tit.
Digquslificstion o /r\ r
filffi"ftn ",,"Y;"!l',i,Ii'iix oi[1' " fi..l'#:],ff j,f,[Jr' nominated or
(4 if hejs, oI 1t gny time has been adjudicated insolvent or has. suspended p"vr,*l "i lri. j"hit;dl1;"J;;;!,1 u'rrs qebts or has compounded wiih
(b) if he isrf unioLrnil n:incl stands so cieclared by " .ornp.t*tcourt ; or
(x) one represen_tative 
. from the Jawaharlat. irlehru._Krishi, ,: Vishwavtdr{ay1. to ue appointia* [r.,i*ru covelnmeat on
' (2) The Chairrnan
the pleasurs o1 ,1," 
",r,1,1-?.-lominated 
Director shall hold odt"" iu"i,g
shalinot 
";;";;;;;;'orrtv 
nominating him but the ternr of his offic!
,," c_r,"r"_,,1;; ;*,Tj,:ffi,::i::,-" -"1 
,:,tn""tio" or ru. *.il""tioil
any time, uy rr.itlrr 1"""!'Lq 
u*EcL(rr nrav' horveve'r, resign his office at
,ri ,r.," 6rij".il;i; letter under his hand to the Stati, C"""""*"ri
"r".ti"" ;ffi ;iil ff,:,:r:iJli#spectivery and the resigr,: atio-n #ii.;;
(c) if he is, or has bben convjcted of any offence under theprevention of Cnretr,z to An in.rats a"i," rgi,i-iir", s; of t r00),the centr,,l province-s 
"i:r B-e:;lit";ii"i jiiiir,*. oo,r91s (rV of rei5). or rlre 
-Madhya 
-i;;;H 
eg"icuurrarcentrar covernment or the s;"L;.#bi1 ,.::,(d) if he is removed or dismissecl from the service of . theGovernment or a Corporation o*"j oi' 
"oii"off-"a 
,ty tr.,". Centlal covernrnent or thi Srate d;;;;;,;;"' ,
1g1 it li acts in any manner prejudiciar to the interest of theNiCaT ?I has any .interesi in any body, institution or,organisation whose e:tivities *" pr""lrallji #":;;";#oi the I.Iigam.
(2). 
iI :. Director of the Nigam becomesdisqualifications _mentiohed in ruE].."tion (f),Director .o! thg Nisurn *iiiln;it'_from_the-drrcthe Stare-Covern;;r;;. -' -
su6ject
he slialt
to .any of the
cease to be a
.cqrd'll
;TTj,:*':::: o" 
' "o'in"i"j #;t;;; ;:;:;
{sq?,.F<tir ro '.94Q,
Vacadon of
. .,l], . 
(U 
"ir6"fiffB1r.rci, 
tci. any cir the disqutrifiihtipns meiitloiied in #A B?!&XT:
(b) is absent without leave of the Board fon more than three" "' . UoihsecUfiv'ti meeti.rigs thereof r,rrithott cjuse stifff,fliCilt iit the' obifiion ;i'iil ai;iE-io.r""r,*ent to bi<iheiate hi6 eosence,
shall be deemed to have vacated his office from the date
of notification to this effect and thereupon his seat shall
, . ltecome vaeant
., ,(i),i b"ire$or wt-rose office has been declaned vacarit under
sirb-section (l) shall not be eligible for renomination to the goard as a
,-,- ,J6. (rl e Mgnagtng Director shall be appointed by the State MasagirgDireo.
, Government and he shall- tor.
. (i) be a vrhole time officer of the Nigam;
. mAy deldlrite <ib eiitiust to him;
(iii) receive such salary and allowances ind be governid by such
terms and conditions of service as the Nigam nray, with the
:. approval of .the State Goverlrment, determine:
Chalrman. illariacins Director or anv other Director who is a Dlinister or
hbi'diif irn tma'd-ai"tne statd Gover-nment br bf the Central Goveniment. ,
'.'- - .. .
_ 13. (1) Ihe Board shall meet at such times and places and shall Meeting
obdtsrvb'i,i;h'i{it3ri oi iiioieduit in reghrd icj trinslctibri oi ih6 tsrii{ness t}oard.-
, , at its meetings as may be provided by regulations :
:: ' ' Pr'dvided that thd Board shall meet atleast once in every tlrree rnont}s'
may be provldecl by regulations. fbr
il or of any of its corhtnittees and for
Nigam:
no feri ShAll be pdyable uniler this seEtion to the
e dhai"man of the Board or, in his absence, any oihbr dir'ector
tlre directors present at the meeting 5fixlr fireside over' ihb
(3) A1l matters which come up before any meeting of the Board shstl
be decided by a majority of the voies of the Director present aud voting
and, in case of "qtr"tity of votes, the person.presiding of the meeting shall
have a second or castinq vote.
(4) In case the Board deems necessary to seek the advice or opiaion
of any person on any particular matter, the Board may invite-such'person
. to atiend any meeting of the Board Such an invitee shall lrave a rignt
to participate in aiTy discussion but shall have no right to vote at the.
meeting.i.
oo aln€.r dth. 14, (1). The Board may constitute one or more executive commlttees
Bot d consisting of such number of Directors as may be provided .by the
regulations for discharging such functions as may be delegated to it by
-.11,.-;
the Board. ',i'
(2) I'I-re Board may constitute such committees, whether consilting
' : wholly of Directo:s or wholly of other persons, as it thlnks fit, for such
. purposes,. related to the activities o{ the Nigam as it may decide,
,. (3) The members cf a committee other than the Directors of the
Nigim shall be paid by the Nigam such fees and/or allowances for
attending its meting and for attendinS t9 atry other work of the Nigam
as maY be Pmvided bY regulations.
Mcobcr of Bozrd 15. A Director of the Nigbm or a member- of a committee who hes
9-!9S.k anv direct or indirect pecuniery interest in any matte! eoming 
' 
up for
ffit"Lto"oBT coisideration at a meettg of the Board or a Commlttee thereol {Iaucirraia careo. disclose the nature of his interest at such meeting and the disclbsure shall
be recorded in the minutes of the Board or of the committee, as the case
may be, aud the director or member shall not take any part in any dell-
bera'tion or decision of the Board or the committee with respe% tp that ,
Eatter except to furnish such clarification as may be requtred of him'
Eeocsls Dirctor 16. The Managing Drector, acting'on behalf oI the Nigaut shall be
. l3,i;'n!'1PP"'"o", deemed to.be the appointing authority and shall e4ercise all poivers of
appeal shall lie 1o the Chairman of the Board against the order gf.thg
Managing Director in this behalf, in such manner as may be provided by
regulations.
Codtios ofuorvlcc 1?' (1) Subject to the provisions of section 29 any official transferred
9f .oqp}I.tor1..* to the Nisam at the request of the Nigam permanently or l emporadlytflH" tt'iiffi ty the stlte covernmeni from any oI iheir departmenti, sha.Ll enjov all
Dcplttoeat. such privileges of gratuity, pensionary benefits and any other benefits to
which that official would have been entiued had he conlinued to serve in
his farent department in the State Government.
(2) An official specified in sub-section (1) sha4, during the tenure oI
employment in the.Nigam, be subject to disciplinary control of-the Nigam'
. . CHAPTER IV-BUSINESS AND BORROWING OF THE NIGA}{
qrqrdEi (rq({, t<ia ro at;rqq{ 1982
fS. tnu Principal business of thc Nigam shall be production,
ii
i,
Burhcrs whlch
):1."- -"' tt"* piocufement, eollection, rearing artd marketing of llvestock'and livestock
---.--- - pr<iducts and products
and conseivation, management and deveiopment oI
;o ; to i-p"o""l "rr"i"rr- 
.na enhance liveiock antl poirliry i,roaucUon 
'ilr
;," t'lt$'
,r,,1' 'l*) {,
?
, , **rt'* *, t-i" ,o n r3= 1r8, '
,. : 19, (1) fhe NigqrE .Day with t}le previous approval of. tli: Siate $TioJiir!.sfttGovernment, 
' 
issue and sell bonds and debentures carrying interest for - -
Provided that without the approval of the State Government the
total amount of bond and debentures issued and outstanding and of the
other borrowing of the Nigam shall not at any tirne exceed four times the' amount of the capital provided by the State Governmdnt under section 5'
(2) The Nigam may, Ior the purpose of carrying out its functions
under this Act :-
22' (1) The Nlgam shall, in respect of every vear sulmit 
' ldt ::-L*::t*':..'-'--
state Government a statement of programme of its activities together $ffi[6"'6iii'
*in ;r"", financial statement showing therein the cletails of t}1s cirl rrlimatc'
estimated recqipt and eipenditure ol the Nigam for that year'
'al of the State Governmenr(2) The Nigam maY, with the aPProv
(a) borrow money from the Central Govemment or the State
Government and fto* any other authority or organisation
j or lnstitution approved by the State Government, on such
terms and conditions as may be agreed upon ; and
(b) accept ftom the Central Government, Stat€ Govemmen! a
Scheduled Bank or any person, depbsits repayable after the
explry of a period whieh shall not be less than twelve
' ' montis from the date of making the deposit and on such
other terms as the Nigam may, with the prior approval of
. the State Government, fix.
(3) The bonds and clebentures of the Nigam issued under sub-section
trl ana irre loans and deposits raised by the Nigqn uder elauses (a) and
iUi oi ."rr-t r"Uo" (z):may be guaranteed by the State Goveritment as to
irrl, *pryl",r* oi ir"i""ii"t urt th" prv-"r'; of interest at iuch rate :q
may be h-iea by tie State Governmenl on the , recommendation of the
So;tJ of Diri:ctlry of the Nigam at the iime the bontls or debrinirires are '
issued.
20- (1) The Niqam may receive remuneration for ' its services othcr rourc'r of
in"rtJini'.1.t ot *i*t rt .;I""i-rj the rvigam under this Act and accept rund'
giiii-gi*tt;-tubsidies, donations or anv benelactions from the State
Government or tom anY i:erson.
'' 21"'
agency.
',::.ra.q, CHAPTER VI-TINANGIAL
CHAPTER V_EXECUTION OF PROJECTS
ftre Ntgdm may execute the works itself or through any other Erocrdoa of rotls'
ESTIMATES, FUNDS, ACCOUNIIS AND
AUDIT
\t\'. 'k.
i 
_Y- 
\
h'rt
1
i
rTuT'e-dd" firqT.{, t<;rta sri *ffi 19922470
(3) Ttie Nigaiil slialt submlt eabh iedi to i*r6 Stlib C.iu"", *"ht tfr"lirogiadime df work and deteilir of tire project t" ainel""i -a"uvid"i
which are to be executed during the "u*t iEa".-- 
--- --:: .. :,
(4) The State Goveinmeht riiay, eithei appii:ve thd prbjb.ct 6iirnav:ti5prove it witli such moaificaiions as it -ry'cl*ia"i;#i""J' a il;retuin it to the Nigain tci modify the same or to prepare a .fiesh i"dJ;6i ,. iii acicirdance with such directions as the State a*'.;;;;t ;;;;""*. appropriate.
ruodof thcNG.m z:. (r) trre Nigam shall have and maintain its own fund, and allreceipts of the Nigam shall be carried thereto 
""a "ff p"y_ei iy tfr"Nigam shall be made therefrom.
(2) The funds of the Nigam shall be applied by it for meeting alladministrative expenses ol the Nigam ana for carrying out tf*-pGo."sol this Act.
(3) The, Nigam may' deposit lvrtfr any bank such sums as may be' needed by it ior its operatiqn" ,od ti,e surpius may be iavested i;'suchmanner es may be approved by the State Governrnent.
$:::i:Xl;';,t"l"I " . 24- .(I) The Board shalr cause the books and accounts of the Nigamt[c Nisam. to be balanced and closed as on the thirtieth d;y "i t;; -;""h 
y;;.
(2) The. balaiire sheet and accounts of the Nigam shall be preparei!and maintained io such manner as may be p.".-"iib"d Uy ,"g-ul":ti*s.
$,,I;rtf,t., *- ,35.. ttl The Ntgam sha[ establish a reserve fund to which sha becreorred every year such portion of its annual net profits as.the Nigamthinks fit.
(2) Aiter making i{ovision for such reservei fund and for 
,bail 
bnd. doubtful debts and ill-other m"tt"r, lviri.t are usually pro"iJni ti; Ui,
. lo-panies registered and incorporatea ,na"r, trr" Corin""ii"n"eir;"i gso
!T:.1:r-1-lb6), tle batance of iis annuat net profits,;;ir b";;fitl"';;;state Government. . .
,
Accourit and Audit 26. (l) ttrd Nigam shall cause to. be maintained proper bo<jks ofaccounts and such other books as the rules may requirb ind shail' prepare annual statement of a'ccou.ts u *," p.ei'cr$ei* *".""i: -'
(2) The Nigam shall cause its accounts to be audited annually by.suchpers6nastheStateGo,,".,,m"nt--aydirect.
l
': I
,t
I
I
I,i.t
,l:lrl
tl';1
,-4[
rt
l'r i
li
ri.jl
,ltt
I
::1,1
:1:i
(3) As soon as the accoun,rs of the Nigam have been audited,.theNigam shall send a copy thereof togetler wiii a copy 
"i rh" ;;;;;;i fi;auditor thereon to the State Gqvernment ana shaf cause: the aecounts,to
l: llblished: in the prescribed manner and place copius the"eot bn sate
Rcturd. '
;
l
I
!
r
1
',..
Ja) fn: Nigam- shatl ccimply with such ilirEcti6ir5 ai; .th6 State
=-!:::.t."tt -", "tt" i th" ,upo"l "t ir,e- uuiitor:th;li il;
rrqrEh'rv{rr, Fea-+ 30 I 982
tr t 
a-
'.\-'v\
^^, !'-ljll NiglT sliall, in respect of each year, furnish to the statetl-uut:Tur,t.1 vfithiri.a period of three months from'the a.iu on *ii.i il;annual accoiints bf tlre ,Nigam are croseir, a copy of thelbalance sheit as
:1 thg alusri dr rhar v6ci, ;os;th;; ffih; ;;?# ils"accotint ror thrjyear and a report on'the working of the Nigam including its poliey and
(3) The state Government shall, as soon as may be after the recbipt 
,
of such report eause such report and the atidit report ....iu.a toiaJ.
section 2G to be aid on the tatte of Legisrative ess#uir.'*^'-- :^^Y"'
CHAI{TER VII_MISCELLANEOUS
4 , .,,.; ."
28.. (l)'In ure,discharge of.its functions under this.Act the Nigamfmlr,t"&mshall be guided by iuch diiections ir ;;;il J p"rr.v irvotving pubtic ccrioog.
interest'as the State Government may givg-;ii *-*irttrE. amd if anv :
lu.lig,4 ,dfe; yfrethe' th" dt;iln'l6j"il.';';'ffii}1T Ioffiilvglvins,nublic interest, the decision of the state Government thereon
' 
.:. 
't... ... : I
. (?) wrreie the Nigam incurs any loss direetly in consequenee ofcaIrylngout:thedirectionsoftheStateGovernmentundersu.b..sectiott(l),
thesame.shatt.bemadegoodbytheStateco.,""nm.it'.'.'.'..-l,
. 29. (1) On and after the establishment of the Nicam the State TranaferofGovero- ::
Governhent ind1r, from time to time, direct that the ...ui".i ;';rlh; frTir,t#3'.""* to 
"
the existing :offiiers and servants of the state Government who in its
. opiniori arerren{ered suiplus'to its requiiements, shall stand terminatej '
j"d th.rT posts shill stand abolished, from such iate as *ry u. .p*iduJby it (her6inaftbl in this section referred to as the appointld daL1, ana
sheill o1i thilt .date (which may' be djfferent for aifferent officers' and
serviints)be9om6.thilofficeis*"'..",it."ttr,..iirg,',......
^ -,,{?),E19,.n : permanent or temporary employees of the State .
uovernment in respect of whcm a direction is is-sued under sub-srjctioor
(t1 shati, or,,ana trom the ap6joint.a irt", n" ; il;;;;;r';;;;;employees,oI. lhe Nigam, as the case may be, againsi a [Eimanent or
temporary.post, which.lhall stand creat6d in the estibiishiiient of the
:',i.:: ,
--. (e) lny officer or servarit so transferred sha1l hoid office under the
Nigami by: the same tenure, at the sarne rernuneration and upon the
same other cmditions of service ancl with the same rights and previieges
as to pgnsion, gratuity, 1'rovidenl fund and other matters as would have
,,i..,1,..,;= n b.q admissible do him on t\e appointed clate if this Act had not come into;r:' '-' ':il forc6.' Adv service rendered uy rrim under trre staie-G"u*"*uit rrr"rr. be deem6d tci. be service rendered under the Nigam. He shall eoniin,le
. to serve uncler the Niggm until his employment li arty-t.r;;;iJ-;;hi; '
remuneratioh or the conditions of service are duly revised or altered by
lhe Nii-am' j1-pursuance of the law which for the time being goterns his , 
,
conditions of service : 
-
. t :r, 1.. '.
' Provided that, the conditions of service applicable immediately before
. the appointed date to the case of any such offieer or servant shall not be
,varied.to_his.,disadvantage_excep;wit}r_the-previourapprova1-of_th.e-Sta
. Government.
,!:"
i
.:r
,t7, rrl4!-<-s firdffi, ktr.n so qEq{{ l9B2
. (4).The sums standing to the credit oI the employees referred to insub-s.ection (l) in any pension, provident funa, gratuitylr "tfr". ift" t""j.corstituted for them shall be transferrea fv ifri State Governme"t to tlr;I.f$@ along with aDy accu&ulated intereit due till the "pp"*i"a1.t". aod with the accounts relating to such fundi. On anrd ajter tie appointed .
gll"llt-Tgq shau, tq the-exblusion or tr," Si"t"Cou"i"-"* [;;;i;lor psllment of pension, provident fund, gratuity or othLr Uke sums. as
aay be payable to such employees at the appropriate time in.accoraance$rith the conditions of their service_
(5) Nothing contained in sub-sectiql (1) shall apply io any employees'who _by notice in writing given to the State Governmeqt 
- 
within iwo. months from the appointed date or such.extended . time as the SiateGovernmenl' ma

Excerpt shown. Open the full act in Lexace.

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